POMMADI DURGA RAO Vs. KOTA VENKATARAO

JUDGEMENT

(1.) The appellants, who are the parents of Pemmadi Srinu (the deceased) have preferred this appeal dissatisfied with the compensation awarded to them by the Motor Accidents Claims Tribunal in the claim petition filed by them seeking compensation for the death of the deceased in an accident caused by the vehicle belonging to 2nd respondent and insured with 3rd respondent, due to the rash and negligent driving of the 1st respondent

(2.) All the respondents contested the application on various grounds

(3.) In support of their case, appellants examined three witnesses as P.Ws.1 to 3 and marked Exs.A-1 to A-3. Respondents 1 and 2 did not adduce any evidence either Oral or documentary on their behalf. On behalf of 3rd respondent Ex.B-1 was marked by consent. No oral evidence was adduced on its behalf. Holding that the accident occurred due to the rash and negligent driving of 1st respondent the Tribunal awarded Rs.16,000/- as compensation to the appellants besides the compensation already awarded to them under no fault liability.